Report No. 250
25. Part B States (Laws) Act, Act 3 of 1951
Category: State Reorganisation and Extension of Laws
Recommendation: Repeal
The Act provided for the extension of certain laws to the Part B States in India. The Acts and Ordinances so extended to the Part B States found mention in the Schedule appended to the Act. Part B States were former princely states which were governed by a Rajpramukh. However, Part B States as they existed immediately post-Independence, do not exist now. The purpose of this Act has been fulfilled. Hence, the Central Government should repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).